Section 14(2) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(2)[ The land allotted to a person for the use of house-site or transferred for agriculture or for the purposes ancillary thereto, shall be assigned free of cost] [Substituted by Act. No. 3 of 2008, w.e.f. 16-4-2008. Prior to its substitution it read as below: '(2) Every person, to whom the land has been allotted for use as house-site or transferred for the purposes of agriculture or for purposes ancillary thereto, shall pay to the Government within a period of fifteen years from the date of allotment or transfer or within a shorter period at his option, and in such instalments as may be prescribed, a sum calculated at fifty times the land revenue payable on such land, subject to a maximum of Rs. 1,250 per hectare in the case of wet land and Rs. 375 per hectare in the case of dry land and on payment of the entire amount such person shall be granted a patta in respect of that land.]
